SYNDICATE BANK vs. N.R. BHAT

2023 INSC 1064 REPORTABLE IN THE SUPREME COURT OF INDIA EXTRAORDINARY APPELLATE JURISDICTION PETITION FOR SPECIAL LEAVE TO APPEAL (CIVIL) NO. 7277 OF 2020

O R D E R th 1. The Petitioner-Bank is aggrieved by an order dated 17 June, 2019 passed by 1 the Division Bench of the High Court in an Intra Court Appeal whereby, while taking on th record the Joint Memo dated 17 June, 2019 filed by the parties, in view of the submission made by learned counsel for the respondent-employee that he would be submitting a request to the petitioner-Bank for opting for pension. The respondent- employee was permitted to exercise the option of availing retiral benefits and making a written request to the petitioner-Bank to pass appropriate orders within eight weeks thereafter. 2. Before adverting to the submissions made by learned counsel for the parties, a brief reference to the relevant facts is necessary: 3. The respondent-employee joined the services of the petitioner-Bank as an Officer Signature Not Verified st Trainee on 31 March, 1969. On completion of probation, he was posted as a Digitally signed by GEETA AHUJA Date: 2023.12.12 16:55:57 IST Reason: rd th Probationary Junior Officer on 3 October, 1969. On 6 August, 1982, the respondent- 1 Writ Appeal No.3255 of 2005 employee was suspended in contemplation of disciplinary proceedings. After the disciplinary proceedings were concluded, the Disciplinary Authority passed an order on rd 3 March, 1997 dismissing the respondent-employee from service. The said order has th been upheld by the Appellate Authority vide order dated on 6 April, 1997. Aggrieved by 2 the aforesaid orders, the respondent-employee preferred a writ petition before the High rd Court. Vide order dated 23 June, 2005, the High Court set aside the two orders passed by the Disciplinary Authority and the Appellate Authority and the matter was remitted back to the Petitioner – Bank for reconsideration. 1 4. Aggrieved by the said order, the petitioner preferred an Intra Court Appeal before the Division Bench of the High Court. During the pendency of the writ appeal, the th parties arrived at an amicable settlement in terms of a Joint Memo dated 17 June, 2019 where under the petitioner-Bank agreed to substitute the penalty of dismissal from service imposed on the respondent-employee with the penalty of reduction of time scale of pay by four stages but without adversely affecting his retiral benefits. It was in the course of taking on record the aforesaid Joint Memo that the impugned order came to be passed granting liberty to the respondent-employee to exercise the option of availing retiral benefits and with a further direction to the petitioner-Bank to consider and pass appropriate orders on such a representation within eight weeks thereafter. 5. Aggrieved by the aforesaid liberty granted to the respondent-employee, the petitioner-Bank has filed the present petition stating inter alia that the High Court ought not to have permitted the respondent-employee to apply for pensionary benefits 2 Writ Petition No.20386/1997 considering the fact that the entire matter was settled between the parties by virtue of th the Joint Compromise Memo dated 17 June, 2019; that there was no further scope of a settlement with the petitioner-Bank and that the respondent-employee had an opportunity to opt for a pension scheme in the year 1995 when the Syndicate Bank Employees (Pension Regulations) were first notified and at that time, he was an employee of the Bank but having failed to do so then, he cannot demand that pension be released in his favour. 6. Learned counsel for the petitioner-Bank further draws the attention of this Court th to the Circular dated 16 September, 2010 filed by the respondent-employee with counter affidavit (Annexure A) whereunder another opportunity was extended to those employees who had not opted for pension earlier, to enable them to do so in terms of the said circular. It is stated that despite the said option having been available to the respondent-employee in terms of the captioned circular, he had failed to exercise the same and therefore, is barred from raising the issue of exercising his option for pension as belatedly as in the year 2019. 7. We are inclined to accept the submission made by learned counsel for the petitioner–Bank for the simple reason that even if the relationship of the employer- rd employee had ceased on the dismissal of the respondent-employee on 3 March, 1997, once the dismissal order passed by the Disciplinary Authority and upheld by the th Appellate Authority vide order dated 6 April, 1997, was set aside by the High Court by rd virtue of the judgment dated 23 June, 2005, the umbilical cord between the petitioner- Bank and the respondent-employee stood restored and there was ample opportunity for the respondent-employee to have exercised the option in terms of the Circular dated th 16 April, 2010, which he failed to do. Having missed the bus, the respondent- employee could not have claimed any benefit of pension that too after entering into a Joint Memo of Settlement with the petitioner-Bank. 8. We are, therefore, of the opinion that no such option could have been permitted to be exercised by the respondent-employee at such a belated stage, in the year 2019. 9. At this stage, learned counsel for the respondent-employee submits that while th issuing notice in the present petition on 30 June, 2020, it was made clear by this Court that directions of the Division Bench in para 6 shall not be implemented. However, the th Joint Memo dated 17 June, 1995 filed in the High Court was permitted to be implemented. It is stated that in the teeth of the said order, the petitioner-Bank did not release the amounts payable to the respondent-employee in terms of the Memo of th settlement and that the said amounts were finally released as recently as on 30 September, 2023. He, therefore, states that that the respondent-employee ought to be compensated for illegal withholding of the settlement dues payable to him in terms of th the Joint Memo dated 17 June, 2019. 10. We find substance in the aforesaid submission made by learned counsel for the respondent-employee. It was made clear to the petitioner-Bank on the very first date that the Joint Memo ought to be implemented. For reasons best known to the petitioner-Bank, the same has not been implemented. The petitioner-Bank is, therefore, directed to restitute the respondent-employee by paying him interest which in our opinion, should be more than the ordinary rate of interest on an FDR that the petitioner- Bank offers to the public at large. Having regard to the fact that this is an issue relating to withholding of retiral benefits, it is deemed appropriate to direct the petitioner-Bank to st pay simple interest at the rate of 12% per annum to the respondent-employee w.e.f. 1 July, 2019, till the date the said amount is released in favour of the respondent- employee. The interest component shall be paid within four weeks from today failing which, the same shall stand enhanced from 12% to 15% per annum. 11. The Petition for special leave to appeal is disposed of on the above terms. ………............………………......J. (HIMA KOHLI) ………………...………………....J. (AHSANUDDIN AMANULLAH) NEW DELHI; OCTOBER 10, 2023. ITEM NO.29 COURT NO.14 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S).7277/2020 (Arising out of impugned final judgment and order dated 17-06- 2019 in WA No. 3255/2005 passed by the High Court Of Karnataka at Bengaluru) SYNDICATE BANK Petitioner(s) VERSUS N.R. BHAT Respondent(s) Date : 10-10-2023 This petition was called on for hearing today. CORAM : HON'BLE MS. JUSTICE HIMA KOHLI HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Petitioner(s) Mr. Puneet Taneja, AOR Mr. Manmohan Singh Narua, Adv. Mr. Amit Yadav, Adv. For Respondent(s) Mr. Ayush Negi, AOR Ms. Vishakha Upadhaya, Adv. Mr. Shikhar Chanda, Adv. UPON hearing the counsel the Court made the following O R D E R 1. The Petition for special leave to appeal is disposed of in terms of the signed order which is placed on the file. 2. Pending application(s), if any, shall stand disposed of. (KAVITA PAHUJA) (NAND KISHOR) COURT MASTER (SH) COURT MASTER (NSH)